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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(3)(d) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999

(d)In the event the Deputees or any of them are reverted to their parent cadres at any time before the notification of the decision of the Committee as aforesaid, the concerned Deputee(s) shall revert, in the first instance, to HVPN. Upon the notification of the decision of the Committee as aforesaid, the Deputee(s) shall stand allocated and shall be retained in HVPN or transferred to HPGC or one of the Discoms, as the case may be, in terms of the decision of the Committee.